Section 6(1) in The Punjab State Election Commission Act, 1994
(1)The Election Commissioner shall hold office for a term of five years from the date he assumes his office:Provided that where the Election Commissioner attains the age of [Sixty five years] [Substituted for 'sixty-four years' by Punjab Act No. 14 of 2003.] before the expiry of the said term of five years, he shall vacate his office on the date on which he attains the said age:Provided further that the Election Commissioner may, at any time, by writing under his hand, addressed to the Governor, resign his office.
